PATEL JINALBEN ANILKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent State and Mr.R.P.Patel learned advocate for Mr.B.A.Patel waives service of notice of Rule on behalf of the respondent No.2.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The prayer in the petition is to change the date of birth of the petitioner from 5/11/1994 to 31/5/1994. The challenge is to the communication dtd. 21/6/2022 issued by the Nandol Gram Panchayat rejecting the request of the petitioner for change of date of birth.